Section 111(14) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(14)If any Minister desires to discuss with the Zilla Parishad any matter relating to the work of the Parishad or the development of the district, the Minister may by letter request the President to call a meeting of the Zilla Parishad on such date and at such hour as the Minister may mention therein [and notwithstanding anything contained in sub-section (4), the President shall,] [This portion was substituted for the words 'and the President shall' by Maharashtra 35 of 1963, section 49(3)] on receipt of such letter, summon the meeting accordingly at the office of the Parishad.
